Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(x) in Jammu and Kashmir Juvenile Justice Rules, 2007 (x)A member may resign any time, by giving one months advance notice in writing or may be removed from his office after an enquiry is held by an Officer nominated by the Government if,-
